Section 16 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
16.
The cancellation or suspension of a licence shall not entitle the licensee to any compensation of the refund of any fee paid in respect of such licence provided that where a licence in Form "B" under this Order is cancelled for reasons other than those contained in clause 14, the licensee shall be entitled on application made to the licensing authority within one year of such cancellation and bearing court-fee stamp of Re.1, to the refund of a proportionate amount of the licence fee for the period for which the licence would have remained valid but for such cancellation.
